STATE OF HARYANA AND ORS. Vs. NISHI BALA

JUDGEMENT

(1.) The State of Haryana has filed this Letters Patent Appeal against the judgment dated 23.03.2017 in CWP No.14825 of 2014 titled 'Nishi Bala vs. State of Haryana and others' whereby, the writ petition filed by the respondent was allowed.

(2.) The respondent joined the Health Department as Staff Nurse on ad hoc basis on 05.08.1986. Her services were regularised on 30.09.1988. She had filed the writ petition challenging the order dated 27.09.2013 (P-18) whereby, her claim for grant of 1st and 2nd ACP from 01.10.1998 and 01.10.2008 had been rejected.

(3.) The claim of the respondent was rejected on the ground that she did not possess the six months Midwifery Training which was an essential prerequisite for grant of ACP Scale under Rule 5(3) (b) of the Assured Career Progression Rules, 1998. She acquired the qualification on 27.09.2010, therefore, she was not entitled to 1st and 2nd ACP before 27.09.2010.